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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tripura - Subsection

Section 87(6) in Tripura Panchayats Act, 1993

(6)No member of a Panchayat Samiti shall vote on ,or take part in the discussion of, any question coming up for consideration at a meeting of the Panchayat Samiti or any committee, if the question is one in which, apart from its general application to the public, he has any direct pecuniary interest.